Section 7(1) in The Punjab Village Common Lands (Regulation) Act, 1961
(1)An Assistant Collector of the first grade having jurisdiction in the village shall on an application made to him by a Panchayat, after making such summary enquiry as he may think fit and in accordance with such procedure as may be prescribed, put the Panchayat in possession of the land or other immovable property in the shamilat deh of that village which vests or is deemed to have been vested in it under this Act and for so doing the Assistant Collector may exercise the powers of a revenue court in elation to the execution of a decree for possession of land under the Punjab Tenancy Act, 1887.
